Section 202 in Chennai City Municipal Corporation Act, 1919
202. Prohibition against accumulation of rubbish or filth on premises.
(1)No person who is bound by any notice issued under section 195 or section 196, as the case may be, to collect and deposit or remove rubbish or filth accumulating on any premises shall allow the same to accumulate for more than twenty-four hours.(2)Prohibition against irregular methods of depositing rubbish or filth. - No person shall deposit any rubbish or filth otherwise than as provided in a notice issued under section 195 or section 196, as the case may be.(3)[] [Sub-section (1) was substituted for original sub-sections (3) and (4) by, sub-sections (5) and (6) were re-numbered as sub-sections (4) and (5) section 105 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] Prohibition of improper disposal of carcases, rubbish and filth. - No person shall after due provision has been under sections 194 and 198 for the deposit and removal of the same-(a)deposit the carcases of animals, rubbish or filth in any street or on the veranda of any building or on any unoccupied ground alongside any street or on any public quay, jetty or landing place or on the bank of a water course or tank; or(b)deposit filth or carcases of animals in any dust-bin or in any vehicles not intended for the removal of the same; or(c)deposit rubbish in any vehicle or vessel intended for the removal of filth except for the purpose of deodorizing or disinfecting the filth.(4)[] [Sub-section (1) was substituted for original sub-sections (3) and (4) by, sub-sections (5) and (6) were re-numbered as sub-sections (4) and (5) section 105 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] Prohibition against keeping rubbish or filth for more than twenty-four hours or in unauthorized place or manner. - No owner or occupier of any premises shall keep or allow to be kept for more than twenty-four hours, or otherwise than in a receptacle approved by the commissioner, any rubbish or filth on such premises or any place belonging thereto or neglect to employ proper means to remove the rubbish or filth from or to cleanse such receptacle and to dispose of such rubbish or filth in the manner directed by the commissioner or fail to comply with any requisition of the commissioner as to the construction, repair paving or cleaning of any latrine on or belonging to the premises.(5)[] [Original sub-sections (5) and (6) were renumbered as sub-sections (4) and (5), respectively by section 105 of the Chennai City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] Prohibition against allowing sewage to flow in streets. - No owner or occupier shall allow the water of any sink, drain or latrine or the drainage from any stable or place or any other filth to run down on, or to, or be put upon, any street, or into any drain in or alongside of any street except in such manner as shall prevent any avoidable nuisance from any such filth soaking into the walls or ground at the side of the said drain.
